LALIT KUMAR PARASAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner on 15/3/2022 aggrieved against the orders dtd. 24/1/2004 (Annex. 4) and 6/3/2019 (Annex. 17) rejecting the candidature of the petitioner for appointment on the post of Teacher Gr. III (Level-I) pursuant to the advertisement dtd. 12/6/1998 and seeking appointment on the post pursuant to the said advertisement.

(2.) In relation to the advertisement dtd. 12/6/1998, the petitioner initially approached this Court by filing SBCWP No. 8766/2002, which came to be decided by order dtd. 2/12/2002, whereby, the Court directed the Director, Panchayati Raj Department, to decide the representation of the petitioner. The petitioner submitted the representation, which came to be rejected by the Director, Primary Education, Rajasthan Bikaner, on 24/1/2004 inter alia on the ground that due to expiry of validity of merit list and the fact that Supreme Court had confined the directions in Kailash Chand Sharma v. State of Rajasthan and Ors. 2002 6 SCC 562 to the candidates, who had approached the Court on or before 18/11/1999 and the petitioner had approached the Court in the year 2002, he was not entitled to any relief.

(3.) From the record, it appears that after rejection of the representation of the petitioner on 24/1/2004, the petitioner did not take any steps at that relevant time to question the validity of the order dtd. 24/1/2004 and claims that as the material was made available to him now, he became aware that the Education Department could not have decided the representation, based on which, he again approached the respondents and filed SBCWP No. 6903/2018, which petition came to be decided on 17/5/2018 requiring the respondents therein to again decide the representation made by the petitioner.